TAPAS KANTI SENGUPTA Vs. TATA MOTORS LTD.

JUDGEMENT

(1.) This Revision Petition has been filed under Sec. '""21(b) of the Consumer Protection Act, 1986 (the 'Act') against the learned State Consumer Disputes Redressal Commission, West Bengal ('State Commission') order dtd. 8/5/2019 in FA No.1025/ 2017. In this the Appeal by the Petitioner/Complainant was dismissed, affirming the District Consumer Disputes Redressal Forum, Kolkata-I ('District Forum') Order dtd. 22/8/2017 in CC No. 488 of 2012.

(2.) For the convenience, the parties are referred to as placed in the original Complaint filed before the District Forum.

(3.) Brief facts of the case, as per the Complainant, are that he purchased a car Registration No.WB-26-R8745 Tata Nano for ?2,29,442 from Opposite Party (O.P.) No. 3, and it was delivered on 6/4/2012. However, after running about 800 KM he observed the vehicle's mileage was unsatisfactory (10.33 km/l). He reported the issue vide email to OP- 1 and 2, who suggested the problem would resolve after the first servicing. However, no improvement occurred after servicing. Despite several attempts by him to resolve the issue with the OPs, the problem persisted. The mileage performance was contrary to the claims in the vehicle's advertisement. Being aggrieved, the complainant filed a consumer complaint before the District Forum seeking Refund of ?2,29,442 (vehicle cost), Compensation of Rs.5.00 lakhs and Litigation costs of Rs.20,000..00